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Date Of Decision: 14.10.2024 vs State Of Himachal Pradesh
2024 Latest Caselaw 14962 HP

Citation : 2024 Latest Caselaw 14962 HP
Judgement Date : 14 October, 2024

Himachal Pradesh High Court

Date Of Decision: 14.10.2024 vs State Of Himachal Pradesh on 14 October, 2024

Author: Sandeep Sharma

Bench: Sandeep Sharma

                                                                                                          2024:HHC:9684




   IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                                   Cr. MP (M) No. 2160 of 2024
                                                   Date of Decision: 14.10.2024
-----------------------------------------------------------------------------------------
Kishan Singh                                                              ...Petitioner
                                        Versus
State of Himachal Pradesh                                             ...Respondent
-----------------------------------------------------------------------------------------
Coram:
The Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting?1 .
-----------------------------------------------------------------------------
For the Petitioner:                 Mr. Jai Ram Sharma, Advocate.

For the Respondent:                      Mr. Vishal Panwar and Mr. B.C.Verma,
                                         Additional Advocate Generals, with Mr.
                                         Ravi Chauhan, Deputy Advocate
                                         General.

                                         HC Narinder Kumar present alongwith
                                         the record.
-----------------------------------------------------------------------------------------
Sandeep Sharma, J. (Oral)

Having carefully perused the status report filed on

behalf of the respondent-State, learned counsel representing the

bail petitioner, seeks permission to withdraw the present petition at

this stage with liberty to file afresh at appropriate stage, in

accordance with law, if required and desired.

2. Ordered accordingly.

(Sandeep Sharma) Judge October 14,2024 (shankar)

VIKRANT DN: C=IN, O=HIGH COURT OF HIMACHAL PRADESH, OU=JUDICIARY, Phone=5d2f851af76d452c04fe80af0eb04901baccf523a962b5b328d35 fb9075dbbb0, PostalCode=171001, S=Himachal Pradesh, SERIALNUMBER=b9ba41101dabcec1188a4f694ff769b34ac01c5f367 7265199bb13a3810dec17, CN=VIKRANT CHANDEL

CHANDEL Reason: I am approving this document Location:

Date: 2024-10-14 16:54:43 Foxit Reader Version: 9.0.0

Whether reporters of the local papers may be allowed to see the judgment?

 
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